Section 142(C) in The West Bengal Panchayat Act, 1973
(C)under section 3 or section 9 of the West Bengal Local Bodies (Electoral Offences and Miscellaneous Provisions) Act, 1952, and five years have not elapsed from the date of the expiration of the sentence; or(ii)he is disqualified for the purpose of election to the State Legislature under the provisions of Chapter III of Part II of the Representation of the People Act, 1951; or](i)[ he has not attained the age of twenty-one years on the date fixed for the scrutiny of nominations for any election; ] [Clauses (i) to (l) inserted by W.B. Act 18 of 1994.]
